The Manager Of United India ... vs Srinivas And Anr
2021 Latest Caselaw 6984 Kant

                           1




        IN THE HIGH COURT OF KARNATAKA
               KALABURAGI BENCH
   DATED THIS THE 21ST DAY OF DECEMBER, 2021
                    BEFORE
       THE HON'BLE MR.JUSTICE M.G.S.KAMAL
             MFA No.201975/2017 (MV)
BETWEEN:
THE MANAGER OF UNITED INDIA
INSURANCE COMPANY LIMITED
ADDRESS: BASWASHREE COMPLEX,
1ST FLOOR BEHIND GANESH MAIDAN,
STADIUM ROAD, BIDAR - 585401,
REPRESENTED THROUGH ITS
DIVISIONAL MANAGER, UNITED INDIA
INSURANCE COMPANY LIMITED,
KALABURAGI.                                ... APPELLANT
(BY SRI. MANAVENDRA REDDY, ADVOCATE)
AND:
1.    SRINIVAS S/O LALAPPA
      AGE: 26 YEARS,
      OCC: MALE NURSE (PARA MEDICAL STAFF)
      R/O: BEMALKHEDA VILLAGE,
      TQ. HUMNABAD, DIST. BIDAR
      NOW RESIDING AT PRATAP NAGAR,
      BIDAR - 585401.
2.    JAGANATH S/O BAKAPPA @ BASAPPA,
      AGE: MAJOR, OCC: DRIVER-CUM-OWNER OF AUTO,
      R/O: KARPAKPALLI,
      TQ. HUMNABAD, DIST. BIDAR
      (REGISTERED OWNER OF AUTO BEARING
      NO.KA-39/3153) - 585330.        ... RESPONDENTS
     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173 (1) OF THE MOTOR VEHICLE ACT, PRAYING TO
CALL FOR RECORDS AND SET ASIDE THE JUDGEMENT AND
AWARD DATED 03.07.2017 PASSED IN M.V.C NO.502/2016 ON
THE FILE OF PRINCIPAL DISTRICT & SESSIONS JUDGE AND
PRINCIPAL MACT, BIDAR BY ALLOWING THE ABOVE APPEAL.
     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-
                             2




                       JUDGMENT

The learned counsel for the appellant - insurance

company has filed a memo for withdrawal of the appeal.

The said memo is placed on record.

The appeal is dismissed as withdrawn.

The amount in deposit if any be transmitted to the

Tribunal.

Sd/-

JUDGE KJJ